(1)The exporter shall present an application for a pass to the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].], together with a permit authorising the import signed by the appropriate Excise Officer of the State of import, specifying the rate of duty chargeable on the Foreign Liquor and a receipt for the amount of duty on the total quantity of I.M.F. Liquor to be exported. The [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].], if satisfied, will send the application to the Inspector incharge. Distillery for compliance.(2)The Inspector may thereupon grant a pass authorising the export of the Indian made Foreign Liquor and endorsing the rate of duty specified in the permit, and the total amount of duty recovered. One copy of the pass shall be sent to the authority granting the import permit.
